DEVKANTA Vs. NAND KUMAR SHARMA

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner, inter alia seeking a direction to the Family Court, Bhilwara to expedite the proceedings to conclude the same within a given time frame.

(2.) It is submitted by learned Counsel for the petitioner that the proceedings it initiated by the petitioner under Sec. 13 of the Hindu Marriage Act, 1955 (dissolution of marriage in the year 2012. The proceedings are pending before Family Court and on account of the attitude of the respondent in not attending the dates of hearing, the matter is getting adjourned dates after dates even when the respondent appears, for one reason or the other, the matter is getting adjourned. It is further submitted that the petitioner filed application ire the Family Court seeking expeditious disposal of the proceedings, which has been rejected by the Family Court by its Order dated 5.5.2015. It is red that the Family Court be directed to deal with the matter as expeditiously as possible and not to adjourn the matter without any substantial reason.

(3.) I have considered the submissions made by the learned Counsel for d 5 petitioner and have perused the material placed on record.